REGENT COMPUTRONICS PVT. LTD.

S.K.A.P.BALAKRISHNAN Appellant

V/S

JIMMY Respondents

Referred Judgements :-

SHYAM M. SACHDEV V. STATE [REFERRED TO]
K.K.PATEL AND ANOTHER V. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
G.JAYARAMAN V. DEVARAJAN [REFERRED TO]
STATE (NCT OF DELHI) V. AHMED JAAN [REFERRED TO]
AMAR NATH VS. STATE OF HARYANA [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. TARA DUTT [REFERRED TO]
OTIN PANGING VS. NAMBOR KAMAN [REFERRED TO]
MANJULA VS. COLGATE PALMOLIVE INDIA LIMITED [REFERRED TO]
MAHESH CHANDER SINGH VS. RAGHUNANDAN PRASAD [REFERRED TO]
LAKHWINDER SINGH S VS. C B I [REFERRED TO]

JUDGEMENT

(1.) The memorandum of criminal revisions are directed against the order dated 16.07.2007 and made in Crl.M.P. Nos. 5613, 5616, 5617, 5612 and 5614 of 2006, on the file of the learned Judicial Magistrate, Theni, dismissing the petitions which were filed under Section 142(b) of the Negotiable Instruments Act for condoning the delay in filing the complaint under Section 138 of the Negotiable Instruments Act. Being aggrieved by the impugned order, the revision petitioner has approached this Court by way of these memorandum of criminal revisions.

(2.) For easy reference, the petitioner herein may hereinafter be referred to as the complainant and the respondent herein may hereinafter be referred to as the accused.

(3.) The relevant facts and circumstances which giving rise to the memorandum of criminal revisions may be summarised briefly as follows:

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S K A P BALAKRISHNAN Vs. JIMMY

Referred Judgements :-

JUDGEMENT

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